M/S. Capital Offset vs The State Of Bihar
2023 Latest Caselaw 2465 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.5911 of 2023
     ======================================================

M/S. Capital Offset Naya Tola, Patna Bihar through Sole Proprietor, Sandeep Kumar, Male, aged about 43 years approximately, Son of Sidhnath Rai, R/o Saketpuri, Bazar Samiti, Rajendra Nagar Sampatchak, P.S. Sampatchak, District- Patna, Bihar (800016)

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary-cum-Commissioner, Department of State Taxes, Government of Bihar, Patna.

2. The Additional Commissioner of State Taxes (Appeal), Patna East Division, Patna.

3. The Joint Commissioner of State Taxes, Kadamkuan Circle, Patna.

4. The Assistant Commissioner of State Taxes, Kadamkuan Circle, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sriram Krishna Mr. Prabhat Kr. Singh Mr. Devansh Shankar Singh, Advocates For the Respondent/s : Mr.Vikash Kumar, SC-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 17-05-2023

The writ petition is filed against the appellate order dated

15.03.2023 (Annexure- P4) which was rejected on the ground of

delay. The appeal was filed against the assessment order dated

21.10.2022 (Annexure- P2).

Section 107 of the Bihar Goods and Services Tax Act,

2017 ("BGST Act" hereafter) permits an appeal to be filed

within three months and also apply for delay condonation with

satisfactory reasons within a further period of one month. The Patna High Court CWJC No.5911 of 2023 dt.17-05-2023

appeal is said to have been filed only on 11.03.2023, after the

date on which the limitation period expired and even the further

time for maintaining an appeal with delay.

In the above circumstances, we find no reason to invoke

the extraordinary jurisdiction under Article 226, especially since

it is not a measure to be employed where there are alternate

remedies available and the assessee has not been diligent in

availing such alternate remedies within the stipulated time. It is

also trite that when the statute provides for a period within

which a delayed appeal could be instituted and maintained on

satisfactory explanation offered for the delay occasioned; the

appellate authority or this Court cannot extend such time and

Section 5 of the Limitation Act has no application.

The writ petition hence would stand dismissed.

(K. Vinod Chandran, CJ)

(Madhuresh Prasad, J)

Shyambihari/ Raj Kishore/-

AFR/NAFR
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Uploading Date          19-05-2023
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